COURT ARCHIVE

Karnataka High Court judgments, 2011

2,843 judgments · page 65 of 143

High Courts12 Aug 2011Dismissed

Commissioner of Service Tax, Service Tax Commissionerate Vs Booz Allen and Hamilton Inc.

Karnataka High Court · (2012) 281 ELT 166 : (2012) 34 STT 481 : (2013) 57 VST 321

Contract Act, 1872 — Section 23Finance Act, 1994 — Section 76, 77, 80

High Courts12 Aug 2011Dismissed

Commissioner of Customs, Bangalore Vs Shiva Auto Works

Karnataka High Court · (2012) 280 ELT 6

Constitution of India, 1950 — Article 136, 32

High Courts12 Aug 2011Allowed

Smt. K Pankaja Prabhudev @ Pankaja Prabhudev Vs The Bangalor Development Authority

Karnataka High Court · (2012) 1 KarLJ 241

Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 10, 13 (10)Constitution of India, 1950 — Article 39

High Courts11 Aug 2011Dismissed

Kuru Eramma Vs Santosh and Others

Karnataka High Court · (2012) ILR (Kar) 147

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1

High Courts11 Aug 2011Partly Allowed

Sri. J.P. Narayanswamy Vs The Deputy Commissioner of Income Tax Central Circle -1(2), C.R. Building, Queens Road, Bangalore The Commissioner of Income Tax, C.R. Building, Queens Road, Bangalore and The Deputy Commissioner of Income Tax, Central Circle-1(2), C.R. Building, Queens Road, Bangalore Vs Sri. J.P. Narayana Swamy No. 190, Sankey Road, Sadhashivanagar, Bangalore

Karnataka High Court · (2012) 249 CTR 314 : (2012) 340 ITR 193 : (2012) 202 TAXMAN 4

Finance Act, 2002 — Section 113, 132, 132 AIncome Tax Act, 1961 — Section 143 (3), 158 BC

High Courts11 Aug 2011

Sri Sriramegowda Vs The Housing and Urban Dept., State of Karnataka and Others

Karnataka High Court · (2011) 08 KAR CK 0120

High Courts11 Aug 2011Dismissed

Millennium Floors, No. 101, 4th Cross, Lal Bagh Road, Rangappa Garden, Bangalore - 560 027 Vs Addl. Commr of Coml Taxes, Zone-1, Joint Commr. of Comml Taxes, (Appeals-1) and Commercial Tax Officer/Cpo Trcp (In) Arshinakunte

Karnataka High Court · (2013) 58 VST 539

Karnataka Value Added Tax Act, 2003 — Section 53 (2)

High Courts11 Aug 2011Dismissed

Commissioner of Central Excise Bangalore I Commissionerate, C.R. Building, Queen''s Road, Bangalore - 560 001 Vs M/S. MTR Foods Limited.

Karnataka High Court · (2012) 282 ELT 196

CENVAT Credit Rules, 2002 — Rule 11 (1), 7

High Courts11 Aug 2011Dismissed

State of Karnataka Vs Ravi Prakash Refineries (P.) Ltd.

Karnataka High Court · (2012) 55 VST 138

Central Sales Tax Act, 1956 — Section 8 (5), 9 (2)Karnataka Sales Tax Act, 1957 — Section 12 A

High Courts11 Aug 2011

Sri Srinivas Murthy Rao Vs State of Karnataka

Karnataka High Court · (2011) 08 KAR CK 0079

Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18 (2), 3 (l) (x), 306, 324, 342

High Courts11 Aug 2011Dismissed

Smt. Pramela and P. Anand Raj Vs M/s. Alagiri Poly Pack Private Ltd. and Others

Karnataka High Court · (2011) 08 KAR CK 0073

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 9 Rule 13, 151

High Courts11 Aug 2011Dismissed

Official Liquidator of S. Manekya Plastichem (P.) Ltd. (In Liquidation) Vs Senarath Kapukotuwa

Karnataka High Court · (2012) 171 CompCas 273 : (2011) 109 SCL 442

Companies Act, 1956 — Section 454, 454 (5), 468, 5 (A)

High Courts11 Aug 2011Dismissed

Commissioner of Customs, Bangalore Vs Sun Knit Wear Pvt. Ltd.

Karnataka High Court · (2012) 278 ELT 165

Customs Act, 1962 — Section 111 (o)

High Courts11 Aug 2011Dismissed

M/s. Giri Darshini Trading Co. and M/s. Maheshwari Stores Rice Merchants Vs State of Karnataka and Others

Karnataka High Court · (2012) 2 KarLJ 225

Karnataka Agricultural Produce Marketing (Regulation) Rules, 1968 — Rule 70, 71Karnataka Town and Country Planning Act, 1961 — Section 146 (K), 81 B, 9 (3)Karnataka Urban Development Authorities Act, 1987 — Section 32

High Courts11 Aug 2011

Commr. of Cus., Bangalore Vs Hewlett Packard India Sales Ltd.

Karnataka High Court · (2012) 279 ELT 203

Central Excise Act, 1944 — Section 5 A (1)CENVAT Credit Rules, 2004 — Rule 10 (1), 11 (1), 11 (2)

High Courts11 Aug 2011

M/s. Sharavathy Steel Products Pvt. Ltd. Vs The Income Tax Officer Ward 12(2), Nruoatunga Road, Bangalore

Karnataka High Court · (2011) 08 KAR CK 0033

Income Tax Act, 1961 — Section 80 IA

High Courts11 Aug 2011Dismissed

Commissioner of Cus., Bangalore Vs Next Fashion Creators Pvt. Ltd.

Karnataka High Court · (2012) 280 ELT 374

Customs Act, 1962 — Section 23, 23 (1)

High Courts11 Aug 2011Allowed

Bommegowda Vs State Of Karnataka

Karnataka High Court · (2011) 08 KAR CK 0021

Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (i) (x), 3 (v)

High Courts11 Aug 2011Allowed

R. Suresh Kumar Vs Mysore Paper Mills Ltd. Mysore Paper Mills Ltd. Vs R. Suresh Kumar

Karnataka High Court · (2011) 08 KAR CK 0019

Industrial Disputes Act, 1947 — Section 10 (4-A), 11 A

High Courts11 Aug 2011Allowed

State of Karnataka Vs M/s. Anantha Refinery Pvt. Ltd.

Karnataka High Court · (2012) 52 VST 330

Central Sales Tax Act, 1956 — Section 8 (5)